- (1.) Leave Granted.
(2.) Having heard the learned counsel on both sides, we think that it is a fit case for our interference under Art. 136. It would appear that the respondents is representing daily wagers in class IV service working with the U.P. Madhyamik Siksha Parishad, U.P. Though the High Court had found that they have been regularly working for over 15 years doing similar work on par with the regular Class IV employees and consequentially directed the appellants to pay equal pay for equal work and also regularisation of the services by creating appropriate posts, we think that the direction given do not appear to be correct.
(3.) It is an administrative procedure that creation of a post is a condition for filling up the post on permanent basis. the exigencies of the administration and the need for the creation of number of posts are matters of executive policy by the appropriate government. It is stated in the Special leave Petition filed in this court that during the examinations conducted by the Board, when the exigencies reconducted by the demand for doing the manual work like lifting of bundles, pasting of envelopes and shifting of answer books etc, the daily wagers are engaged and a sum of Rs. 25/- per day was being paid as fixed by the Dist. Magistrates of Allahabad under the Minimum Wages Act. Unless the posts are created, they are not entitled to be fitted into any regular post. The performance of the manual duty may be like the duty of regular class IV employees. However, they are not entitled for the payment of equal wages so long as there are no posts created in that behalf. We can understand that if there are vacant posts available in Class IV and they are filled up by appointing them to these posts on daily wages performing the same duties of regular employees. Perhaps there may be justification for issuing directions for regularisation of the service according to rules and payment of the salary to the post to which they are fitted. But in view of the fact that no posts are created or existing, we cannot uphold the direction issued by the High Court to pay equal wages or to regularise their services.;